VIDYA MUKUNDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is filed against the judgment dated 4.11.2019 in W.P. (C)No.29040 of 2019 by which the writ petition filed by the appellants herein had been dismissed.

(2.) Writ petition was filed, inter alia, challenging the action of the Kerala State Film Development Corporation (for short 'KSFDC') in undertaking a selection process with reference to granting financial aid to women entrepreneurs for their directorial venture of malayalam films. Appellants are also candidates, who applied for participating in the selection process in terms of Ext.P1 notification.

(3.) After conducting the procedural formalities, one of the appellants who are not selected for the final award of work objected the selection process through Ext.P7 representation. Since nothing has been done in the matter, this writ petition is filed, inter alia, seeking for a direction to KSFDC to quash the selection of respondents 3 and 4 as two women directors under Ext.P1 and for a direction to proceed with the selection strictly in accordance with notification. The main contention urged by the petitioner is that though in Ext.P1 notification, it was specifically mentioned that the applications received from Directors will be scrutinized by the sub-committee of the Board and the eligible candidates will be called for interview by the Director Board of KSFDC and the women directors will be selected by the interview board, after analyzing the storyboard, no such procedure was followed. According to them, an evaluation of the scripts were done by certain jury members and interview was also conducted by jury members as a result of which, the entire procedure for selection of the candidates had been given a go by and a different method had been adopted by KSFDC.